Report No. 24

Sections 8(2) and 8(3)

These are new and have been added1 to deal with certain rights which are important enough to deserve a place in the Act. They follow rule 5 of the Central Commissions of Inquiry (Procedure) Rules, 1960 issued on the 7th May, 1960, with verbal changes.

1. See also the body of the Report, paras. 14 and 33.

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